Punjab-Haryana High Court
Vir Davinder Singh vs State Of Punjab on 10 January, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
CRM No. M-36147 of 2016
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-36147 of 2016
Date of Decision : 10.01.2017
Vir Davinder Singh ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Naveen Batra, Advocate for the petitioner.
Mr. C.S. Brar, Deputy Advocate General, Punjab.
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Anupinder Singh Grewal, J.(Oral)
The petitioner is seeking anticipatory bail in FIR No. 58, dated 04.06.2016, under Sections 32 of Narcotics Drugs and Psychotropic Substances Act, 1985, registered at Police Station Anandpur Sahib, District Rupnagar.
Learned counsel for the petitioner contends that the allegations against the petitioner are that his father Harbhawan Singh, who was a registered practitioner in Ayurvedic and Unani Medicines, was unauthorisedly running a de-addiction Centre/Hospital. Learned counsel further contends that after the death of the petitioner's father, de-addiction Centre/Hospital was closed and thereafter the family had engaged the service of Dr. Aakash Khanna to run the hospital and the petitioner has no role whatsoever in running of the de-addiction Centre/Hospital. A co- ordinate Bench of this Court vide order dated 07.10.2016 had passed the 1 of 3 ::: Downloaded on - 16-01-2017 01:47:15 ::: CRM No. M-36147 of 2016 2 following order :-
"Learned counsel for the petitioner contends that though the petitioner is son of Harbhawan Singh, but in fact, he is not running the hospital. Rather, the hospital is being run by one Dr. Aakash Khanna.
Notice of motion for 10.1.2017.
In the meantime, in the event of arrest of the petitioner, he shall be released on ad-interim bail to the satisfaction of the arresting officer. However, the petitioner shall join the investigation as and when directed by the investigating agency and shall abide by the terms and conditions laid down under Section 438(2) Cr.P.C."
Learned State counsel upon instructions from HC Pritam Singh states that the petitioner has joined investigation and is not required by the police for this purpose any longer.
The petitioner has been accused of offence under Section 32 of the NDPS Act, which is punishable with imprisonment for a term, which may extend to six months. He has also joined investigation and is no longer required.
Therefore, the order granting ad-interim bail to the petitioner is made absolute. However, the petitioner shall appear before the Investigating Officer as and when required and abide by the terms and conditions stipulated in Section 438(2) Cr.P.C. January 10, 2017. (ANUPINDER SINGH GREWAL) kanchan JUDGE Whether speaking/reasoned? Yes Whether reportable? No 2 of 3 ::: Downloaded on - 16-01-2017 01:47:17 ::: CRM No. M-36147 of 2016 3 3 of 3 ::: Downloaded on - 16-01-2017 01:47:17 :::